Hari Chand Mittal vs Cantonment Board Subathu
2021 Latest Caselaw 1944 HP

               IN THE HIGH COURT OF HIMACHAL PRADESH
                             SHIMLA
                                                                   RSA No. 478 of 2019
                                                                   Decided on :09.03.2021




                                                                                .

    Hari Chand Mittal                                                       .......Appellant.
                            Versus
    Cantonment Board Subathu                                       .......         Respondent.





    Coram:
    Hon'ble Mr. Justice Sureshwar Thakur, Judge.

    Whether approved for reporting?1





    For the appellant:                           Mr. P.S Goverdhan, Advocate.

    For the respondent:                           Mr.   Shashi   Shirshoo,                       Center
                           r                      Government Counsel.

    Sureshwar Thakur, Judge (oral)

The learned counsel for the appellant prays for, and,

is permitted to withdraw the instant appeal. Accordingly, the

instant appeal is dismissed as withdrawn, with liberty reserved to

the appellant, to, recourse an appropriate remedy, if not

already re-coursed, before the statutory authority concerned,

and, the latter shall, within two months, make a decision

thereon. All pending applications stand disposed of

accordingly. Decree sheet be prepared accordingly.

Copy dasti.

    9th March, 2021                                                        ( Sureshwar Thakur),
    (priti)                                                                      Judge.

Whether reporters of the local papers may be allowed to see the judgment?